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Supreme Court - Daily Orders

Sanjay Upadhya vs Anand Dubey on 22 July, 2020

Bench: Arun Mishra, B.R. Gavai, Krishna Murari

      ITEM NO.10                     Virtual Court 3                  SECTION II-A

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

               Petition(s) for Special Leave to Appeal (Crl.) No(s). 3180/2020

      (Arising out of impugned final judgment and order dated 29-01-2020
      in MCRC No. 44473/2018 passed by the High Court Of M.P. Principal
      Seat At Jabalpur)

      SANJAY UPADHYA                                                      Petitioner(s)

                                                       VERSUS

      ANAND DUBEY                                                         Respondent(s)

      (FOR ADMISSION and I.R. and IA No.63463/2020-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT and IA No.63464/2020-EXEMPTION FROM
      FILING O.T. and IA No.63465/2020-EXEMPTION FROM FILING AFFIDAVIT)

      Date : 22-07-2020 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE ARUN MISHRA
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE KRISHNA MURARI


      For Petitioner(s)                  Mr.   Surendra Kumar Gangele, Adv.
                                         Ms.   Ritu Gangele, Adv.
                                         Ms.   Swagoti Batchas, Adv.
                                         Mr.   SPM Tripathi, Adv.
                                         Mr.   Satish Kumar, AOR

      For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

In the meanwhile, there shall be stay of the operation of the impugned judgment.

Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.07.22

(GULSHAN KUMAR ARORA) 15:08:54 IST Reason: (R.S. NARAYANAN) AR-CUM-PS COURT MASTER